Allahabad High Court
Syed Qamar Asghar Rizvi vs Shri Mohinder Singh on 15 April, 2011
Bench: Anil Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 18 Case :- CONTEMPT No. - 2027 of 2004 Petitioner :- Syed Qamar Asghar Rizvi Respondent :- Shri Mohinder Singh Petitioner Counsel :- Vikas Singh Hon'ble Anil Kumar,J.
Case has been called out in the revised list.
None is present on behalf of the applicant.
Under these circumstances, the Court has no option but to dismiss the contempt petition for want of prosecution.
The contempt petition is accordingly dismissed for want of prosecution.
Order Date :- 15.4.2011 Ravi/